Supreme Court - Daily Orders
Commissioner Of Central Excise And ... vs Tirupati Lpg Industries Ltd. on 10 March, 2022
ITEM NO.23 REGISTRAR COURT. 1 SECTION XVII-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
BEFORE THE REGISTRAR SH. AVANI PAL SINGH
Civil Appeal No(s). 7186-7204/2018
COMMISSIONER OF CENTRAL EXCISE AND SERVICE TAX MEERUT IAppellant(s)
VERSUS
TIRUPATI LPG INDUSTRIES LTD. & ORS. Respondent(s)
(only connected matter will be list i.e C.A NOS. 10739-
40/2018,10743-47/2018,10752/2018,10711-14/2018,11144-48/2018 AND
C.A. NOS. 2592-2593/2019,3956/2019 AND 1327-31/2020, 1326/2020 )
WITH
C.A. No. 10743-10747/2018 (XVII-A)
(FOR ADMISSION and I.R. and IA No.146435/2018-CONDONATION OF DELAY
IN FILING and IA No.146436/2018-STAY APPLICATION)
C.A. No. 1327-1331/2020 (XVII-A)
( IA No.146588/2018-CONDONATION OF DELAY IN FILING and IA
No.146586/2018-STAY APPLICATION)
C.A. No. 10711-10714/2018 (XVII-A)
(FOR ADMISSION and IA No.143864/2018-STAY APPLICATION and IA
No.143860/2018-CONDONATION OF DELAY IN FILING APPEAL)
C.A. No. 1326/2020 (XVII-A)
(FOR ADMISSION and I.R. and IA No.182262/2018-CONDONATION OF DELAY
IN FILING and IA No.182263/2018-EX-PARTE STAY)
C.A. No. 3956/2019 (XVII-A)
( IA No.53502/2019-CONDONATION OF DELAY IN FILING and IA
No.53503/2019-EX-PARTE STAY)
C.A. No. 1439/2020 (XVII-A)
)
C.A. No. 10739-10740/2018 (XVII-A)
(FOR ADMISSION and IA No.144654/2018-STAY APPLICATION and IA
No.144653/2018-CONDONATION OF DELAY IN FILING APPEAL)
C.A. No. 11144-11148/2018 (XVII-A)
( IA No.156897/2018-CONDONATION OF DELAY IN FILING and IA
No.156894/2018-STAY APPLICATION)
Date : 10-03-2022 These appeals were called on for hearing today.
For Appellant(s)
Signature Not Verified
Digitally signed by
Indu Marwah
Date: 2022.03.12
Mr. B. Krishna Prasad, AOR
12:45:13 IST
Reason: Mr. Kamal Kishore, Adv.
Mr. M.K. Maroria, AOR
contd….
-2-
For Respondent(s)
Ms. Praveena Gautam, AOR
Mr. Pawan Shukla, Adv.
Mr. Raja Ram, Adv.
Mr. Aman Sharma, Adv.
Mr. Aman Rastogi, Adv.
Mr. Tushar Singh, AOR
Mr. Punit Dutt Tyagi, AOR
UPON hearing the counsel, the Court made the following
O R D E R
C.A. No. 7186-7204/2018 Appellant has filed Affidavit of valuation as well as Ad-valorem court fee.
Respondent Nos.1 to 4 have filed counter affidavit. C.A. No. 10743-10747/2018, C.A. No. 10711-10714/2018, C.A. No. 10739-10740/2018 and C.A. No. 11144-11148/2018 Respondent Nos.1 to 5 in C.A. No. 10743-10747/2018, respondent Nos.1 to 4 in C.A. No. 10711-10714/2018, sole respondent in C.A. No. 10739-10740/2018 and respondent Nos.1 to 5 in C.A. No. 11144-11148/2018 are duly represented.
Ld. counsel for the appellant is granted four weeks’ time to file Ad-valorem court fee.
C.A. No. 1327-1331/2020 Respondent Nos.1 to 3 have filed counter affidavit. Service is complete on respondent Nos.4 and 5, but no one has entered appearance on their behalf. Appellant has filed Affidavit of valuation. Ld. counsel for the appellant is granted four weeks’ time to file Ad-valorem court fee and within the same period contd… -3- spare copy shall also be filed for issuance of notice of lodgment of petition of appeal to the Tribunal concerned. C.A. No. 1326/2020 Sole respondent has filed counter affidavit. Appellant has filed additional affidavit. Ld. counsel for the appellant is granted four weeks’ time to file affidavit of valuation as well as Ad-valorem court fee and within the same period spare copy shall also be filed for issuance of notice of lodgment of petition of appeal to the Tribunal concerned.
C.A. No. 3956/2019 and C.A. No. 1439/2020 Sole respondent has filed counter affidavit. Ld. counsel for the appellant is granted four weeks’ time to file Ad-valorem court fee and within the same period spare copy shall also be filed for issuance of notice of lodgment of petition of appeal to the Tribunal concerned. List on 27.4.2022.
AVANI PAL SINGH Registrar